UPPER DOAB SUGAR MILL Vs. STATE OF U P
LAWS(ALL)-2019-4-210
HIGH COURT OF ALLAHABAD
Decided on April 22,2019

Upper Doab Sugar Mill Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

Sudhir Agarwal - (1.) Heard Sri Gopal Swaroop Chatrvedi, Senior Advocate, assisted by Sri Diptiman Singh, learned counsel for applicants, Sri H.N.Tripathi, learned counsel for opposite party no.2, Sri Syed Ali Murtza, learned A.G.A. for State of U.P. and perused the record.
(2.) In para 4 of IInd Supplementary Affidavit dated 08.4.2019 filed by applicant, it is pointed out that applicants 3, 4, 5, 7, 9, 10, 12, 13 and 14 have already died therefore, proceedings against them have already abated. Hence, this application stands abated so far as these applicants are concerned.
(3.) It is now alive only in respect of applicants no.1, 2, 6, 8 and 11.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.